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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(l) in Tamil Nadu Debt Relief Act, 1980

(l)any debt or debts payable on the 1st day of January 1980 to-
(i)a widow; or
(ii)a minor child both of whose parents are dead;
(iii)a minor child whose father is dead; or
(iv)a female person whose marriage has been dissolved by a decree of divorce or has been declared null and void, or annulled by a decree of nullity: